SANDEEP KUMAR Vs. VINOD

JUDGEMENT

(1.) Leave granted.

(2.) The appellant has challenged the order dtd. 1/11/2022 passed by the Punjab and Haryana High Court (hereinafter called "the High Court") in a Writ Petition filed by the respondent no.1 herein Sri Vinod. The following orders were passed:-

(3.) The Petitioner therein (Respondent No.1 here) was a candidate in the 2022 Panchayat elections for the post of Sarpanch Asaudah (Siwan) in District Jhajjar, Haryana and his nomination paper was rejected on the grounds that he has not done matriculation' from a recognized board. It was against the rejection of his nomination that the respondent had approached the High Court by means of a writ petition, in which the above order was passed.